G.RAMASWAMY Vs. R.DASAN

JUDGEMENT

(1.) Aggrieved over the concurrent findings of the Courts below, dismissing the suit in O. S. No. 20 of 2002 and decreeing the suit in O. S. No. 67 of 2002, both the second appeals have been filed.

(2.) The parties are arrayed in these two Second Appeals, as their own ranking before the Trial Court.

(3.) The brief facts leading to the filing of these two second appeals is as follows: